Subhash Chandra Sharma vs Smt. Neelima Sharma
2024 Latest Caselaw 36523 ALL

Allahabad High Court

Subhash Chandra Sharma vs Smt. Neelima Sharma on 6 November, 2024

Author: Saumitra Dayal Singh

Bench: Saumitra Dayal Singh

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Court No. - 39
 

 
Case :- FIRST APPEAL No. - 615 of 2017
 

 
Appellant :- Subhash Chandra Sharma
 
Respondent :- Smt. Neelima Sharma
 
Counsel for Appellant :- Suresh Dhar Dwivedi
 
Counsel for Respondent :- Ajai Kumar
 

 
Hon'ble Saumitra Dayal Singh,J.
 

Hon'ble Donadi Ramesh,J.

1. List revised. None present for either party, in either call.

2. Present appeal has been filed under Section 19 of the Family Court Act arising from judgment and order dated 30.05.2017 passed by Principal Judge, Family Court, Shahjahanpur, in Case No. 212 of 2016 (Subhash Chandra Sharma Vs. Smt. Neelima Sharma), whereby the learned Court below has provided for interim maintenance during pendency of the divorce suit instituted by the appellant.

3. The appeal has remained pending for 7 years without any interim order passed therein. It is likely to have become infructuous by efflux of time.

4. Accordingly, the appeal is dismissed for want of prosecution.

Order Date :- 6.11.2024

Noman

(Donadi Ramesh, J.) (S.D. Singh, J.)